Section 7(3) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(3)Where any transfer is effected as referred to in Sub-section (1) notwithstanding anything contained in this Act, the clinical establishment so transferred shall be deemed to be a registered clinical establishment-(a)for a period of thirty days from the date when such transfer is effected, or(b)if an application made in accordance with Sub-section (2), for a fresh certificate of registration, is pending on the expiry of the period specified in Clause (a) till the disposal of such application.
